Prasanta Mohakud vs State Of Odisha & Others
2022 Latest Caselaw 6441 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.40160 of 2021

           Prasanta Mohakud                           ....           Petitioner
                                        Mr. Prabodha Chandra Nayak, Advocate

                                          -versus-
           State of Odisha & Others              ....     Opposite Parties
                             Mr. Debakanta Mohanty, Addl. Govt. Advocate

                       CORAM:
                       THE CHIEF JUSTICE
                       JUSTICE M. S. RAMAN

                                         ORDER

09.11.2022 Order No.

01. In view of the judgment passed in Harish Chandra Majhi v. The State of Odisha, 2021 SCC OnLine Ori.643 and the subsequent order of this Court dated 25th August, 2022 passed in WP(C) No. 14897 of 2021 (Deepak Kumar Das v. State of Odisha), the present writ petition is dismissed.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge MRS/AKS